Mohinder Kaur vs Swaran Singh Etc
2024 Latest Caselaw 7563 P&H

Punjab-Haryana High Court

Mohinder Kaur vs Swaran Singh Etc on 9 April, 2024

                                     Neutral Citation No:=2024:PHHC:047984



                                      Neutral Citation No. 2024:PHHC:047984

        IN THE HIGH COURT OF PUNJAB & HARYANA
                    AT CHANDIGARH
127
                                                           RSA-1709-1992
                                              Date of decision: 09.04.2024

MOHINDER KAUR AND OTHERS                                     .........Appellants

                                VERSUS


SWARAN SINGH AND OTHERS                                    ........Respondents

CORAM : HON'BLE MR. JUSTICE VINOD S. BHARDWAJ

                             *****
Present:-    None.

                             *****

VINOD S. BHARDWAJ, J. (Oral)

The appellants-defendants are in appeal against the

judgment of reversal passed by the Additional District Judge, Patiala

whereby the appeal against the judgment and decree dated 25.10.1989

passed by the Sub Judge, First Class, Samana has been allowed in part

and the suit of the respondents-plaintiffs was decreed with regard to

relief of permanent injunction to restrain the appellants-defendants

from interfering with the possession of Balwant Singh-

defendant/respondent No.4 forcibly except by due process of law.

There has been no appearance on behalf of the appellants

on last three dates successively.

Notice was issued to the appellants whereupon an

intimation was received that appellant No.1 refused to accept notice

while appellant No.2 is reported to have died. Insofar as the appellant

No.3 is concerned, he remains unserved on account of an incomplete

address. It was noticed by this Court that there is no address available

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Neutral Citation No:=2024:PHHC:047984

RSA-1709-1992 -2-

with the Court except the one given in the memo of parties. Hence, it

seems that the appellant-defendant is no more interested in pursuing the

present appeal.

Dismissed for non-prosecution.

(VINOD S. BHARDWAJ) JUDGE APRIL 09, 2024 Vishal sharma Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

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